INCOME TAX OFFICER, KUDAL vs. SINDHUDURG DISTRICT PRIMARY TEACHERS CO-OPERATIVE CREDIT SOCIETY, OROS, SINDHUDURG NAGARI, KUDAL

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ITA 2113/PUN/2024Status: DisposedITAT Pune04 December 2024AY 2020-21Bench: DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)3 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the deletion of penalty, stating that if the addition on which penalty was levied is deleted, the penalty cannot survive. The Tribunal's decision was based on a previous order dismissing the Revenue's appeal on the allowability of the Section 80P deduction.

What were the facts?

The assessee, a cooperative society, claimed deduction under Section 80P for AY 2020-21. The AO denied deduction on interest income from cooperative banks and levied penalty under Section 270A. The CIT(A) deleted the penalty.

What were the issues?

Whether penalty under Section 270A is sustainable when the underlying addition for which it was levied has been deleted. The allowability of deduction under Section 80P(2)(d) for interest income from cooperative banks.

Which sections of the Income-tax Act were involved?

Section 80P,Section 270A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCHES “B”, PUNE

Before: DR.MANISH BORAD & SHRI VINAY BHAMORE

For Appellant: Shri Pramod S. Shingte
For Respondent: Shri Arvind desai
Hearing: 02.12.2024Pronounced: 04.12.2024

आदेश / ORDER

PER DR. MANISH BORAD, ACCOUNTANT MEMBER :

1.

This appeal at the instance of Revenue is directed against the order passed u/s.250 of the Income Tax Act, 1961 [in short “the Act"] by the National Faceless Appeal Centre, Delhi [in short ‘ld.CIT(A)’], dated 06.08.2024 which is arising out of the Penalty order framed u/s.270A of the Act dated 13.01.2023.

2.

Briefly stated, the facts of the case are that the assessee is a Cooperative Society registered under the Maharashtra Coop. Societies Act, 1960. It is engaged in the business of banking and providing credit facilities to its members and earning interest from the members as well as the interest from the Cooperative Banks out of its surplus funds. The return of income for the A.Y. 2020-21 was filed on 28.10.2020 declaring Nil income after claiming deduction u/s.80P of the Act. The case was selected for complete scrutiny and the assessment was completed u/s.143(3) r.w.s.144B denying deduction u/s.80P(2)(d) of the Act on the ground that interest income earned from Cooperative Banks does not qualify for deduction. Therefore, the AO vide order dated 13.01.2023 levied penalty of Rs.65,16,796/- u/s.270A for under-reporting of Income.

3.

Aggrieved assessee preferred appeal before the First Appellate Authority who vide impugned order deleted the penalty by holding as under :

“5. Thus as evident when the basis on which the penalty had been levied by the AO has lost its legs in as much as the claim of the appellant has been allowed, the penalty levied u/s.270A is also not applicable and accordingly, the AO is directed to cancel the penalty levied u/s.270A of amounting to Rs.65,16,796/-. The sole ground is ruled in favour of the appellant.”

4.

Further aggrieved, the Revenue is in appeal before the Tribunal.

5.

We have heard both the sides and carefully perused the material on record. The Revenue filed the present appeal against the deletion of penalty by the ld.CIT(A). We find The Tribunal vide order dated 02.07.2024 (copy placed on record) dismissed the appeal filed by the Revenue against the allowability of claim made by the assessee u/s.80P(2)(d) of the Act. It is settled position of law that when the addition made in the assessment order, on the basis of which penalty for under reporting is levied u/s.270A, is deleted, no penalty can survive and the same is liable to be cancelled in the given facts of the case. We therefore put our imprimatur to the impugned order passed by the ld.CIT(A). Accordingly, the grounds raised by the Revenue are dismissed.

6.

In the result, the appeal filed by the Revenue is dismissed.

Order pronounced on this 04th day of December, 2024.

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